Madhya Pradesh High Court
Iifl Home Finance Ltd. Thr. vs The State Of Madhya Pradesh on 13 August, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
RP No. 588/2021
( IIFL Home Finance Ltd. Registered Office VS The State of
M.P. & others )
(1)
Heard through video conferencing
Gwalior, dated : 13/08/2021
Shri Sunil Dubey, learned counsel for the petitioner.
Shri M.P.S. Raghuvanshi, learned Additional Advocate
General for the respondent-State.
This review petition has been filed seeking correction in order dated 01/03/2021 passed in WP No. 4185/2021.
Counsel for the petitioner submits that due to typographical error description of respondent No.3 has wrongly been mentioned as "Tehseeldar, Tappa Morar District Gwalior" instead of "Tehseeldar, Gwalior District Gwalior (M.P.)". The mistake is bonafide and same deserves to be corrected.
In view of the aforesaid, this review petition is allowed and in place of "Tehseeldar, Tappa Morar District Gwalior" it be read as "Tehseeldar, Gwalior District Gwalior (M.P.)".
This order shall be read conjointly with the order dated 01/03/2021 passed in WP No. 4185/2021.
Copy of this order be kept in docket of WP No. 4185/2021.
(S.A.Dharmadhikari) ( Anand Pathak)
Judge Judge
Prachi*
PRACHI
MISHRA
2021.08.16
10:34:04
+05'30'